$~35 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010102132025 
+  OMP (ENF.) (COMM.) 50/2025, EX.APPL.(OS) 362/2025 & EX.APPL.(OS) 1641/2025  
 ATTRI CONSTRUCTION CO     .....Decree Holder 
Through: Mr. Raghav Kalra, Mr. Rohan Taneja and Mr. Deepak Kumar Chauhan, Advs.  
    versus 
 GOVERNMENT OF NCT OF DELHI      .....Judgement Debtor 
Through: Mr. Lalltaksh Joshi and Mr. Keshav Poonia, Advs.   
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        28.09.2026 
1. It is borne out from the record that the amount stands deposited in OMP (COMM.) 418/2024 . 


 
2. At this stage, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again as and when situation arises and after satisfying on the aspect of stamp duty as per the Indian Stamp Act, 1899 and in line of the judgment passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India1. 


1 OMP (ENF.) (COMM.) 155/2026 
 
3. Leave and liberty as aforesaid, is granted.  


 
4. The petition is, accordingly, dismissed as withdrawn. Pending application(s), if any, also stand disposed of.   


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 28, 2026/gunn